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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(119) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(119)"to re-erect" means a construction for a second time or subsequent further times a building or part of a building after demolishing it, on the same plan as has been previously sanctioned;